JAYANTA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this second bail petition under Section 438 of the CrPC, petitioner Jayanta Das @ Maju Das has sought for pre-arrest bail in connection with Sualkuchi P.S. Case No.167/2019, under Section 447/436/511 of the IPC.

(2.) Heard Mr. K.N. Choudhury, learned senior counsel appearing for the petitioner as well as Mr. N. Kalita, learned Addl. P.P., Assam appearing for and on behalf of the State respondent. The learned counsel for the informant is also present.

(3.) Today the upto date case diary has been produced before the Court along with the objection submitted by the I.O.